Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Tamilnadu - Subsection Section 54(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017 (5)Foster care shall be considered after obtaining the consent of the parents if they are alive and their place of residence is known.
